DEPOT MANAGER, APSRTC Vs. P. SHOWREELU

JUDGEMENT

(1.) Both these Intra Court Appeals are under Clause 15 of Letters Patent, in view of the order of the learned single Judge, dtd. 28/10/2022, in Writ Petition No.2345 of 2019.

(2.) Challenge in Writ Appeal No.433 of 2023 is by the appellants viz., the Depot Manager, Andhra Pradesh State Road Transport Corporation (APSRTC), Guntur-I Depot, Guntur and the Regional Manager, APSRTC, Guntur to the order, dtd. 28/10/2022, in Writ Petition No.2345 of 2019 of the learned single Judge insofar as setting-aside the Award, dtd. 9/12/2005, in Industrial Dispute No.12 of 2010 of the Labour Court relating to denial of back wages is concerned and challenge in Writ Appeal No.539 of 2023 is to the above said order of the learned single Judge by the appellant/writ petitioner viz., P. Showreelu insofar as allowing back wages from the date of his reinstatement into service instead of from the date of his termination of service.

(3.) The parties to these Writ Appeals will hereinafter be referred to as described before the learned single Judge in Writ Petition No.2345 of 2019, for the sake of convenience.